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[Cites 0, Cited by 9] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in Indian Forest Act, 1927

(4)The order passed on the appeal by such officer or Court, or by the majority of the members of such Court, as the case may be, shall, subject only to revision by the [State Government] [[Substituted byA.O.1950, for "Provincial Government".]], be final.
[Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 18, substitute the following section, namely:18. Appeal under section 17.(1) Every appeal under section 17 shall be made by petition in writing and may be delivered to the Forest Settlement Officer, who shall forward it without delay to the District Judge.(2) The District Judge may, after giving to the parties an opportunity of being heard, confirm, set aside or modify the order under appeal, or remand the case to the Forest Settlement Officer with such directions as he thinks fit.(3) During the pendency of the appeal the District Judge may, for sufficient cause, stay, on such terms, if any, as he thinks fit, the operation of the order appealed from and pass any incidental or consequential order.(4) The order passed on the appeal shall, subject to the provisions of section 22, be final.U.P. Act 23 of 1965, Section 6 (w.e.f. 23-11-1965).